Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(4)(d) in Andhra Pradesh General Sales Tax Act, 1957 (d)levy the licence fee after determining to the best of his judgment the turnover on which such fee is payable.